JAGPAL SINGH @ BHOLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application for taking on record copy of MLR of Gurpreet Singh injured, Annexure P-1. Jagpal Singh alias Bhola is praying for regular bail in case FIR No. 31 dated 1.4.2006, under Sections 307, 323, 324, 325, 452, 34 IPC, registered at Police Station Bhadaur.

(2.) I have heard learned counsel for both the sides. Documents on record have also been perused.

(3.) ON the basis of the aforesaid submissions, learned counsel for the petitioner prays for regular bail.